Smt Anshika Sharma And 2 Others vs Harshit Sharma
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Allahabad High Court

Smt Anshika Sharma And 2 Others vs Harshit Sharma on 4 February, 2026

Author: Samit Gopal

Bench: Samit Gopal

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


Neutral Citation No. - 2026:AHC:23930
 

 
HIGH COURT OF JUDICATURE AT ALLAHABAD 
 
MATTERS UNDER ARTICLE 227 No. - 1254 of 2026   
 
   Smt Anshika Sharma And 2 Others    
 
  .....Petitioner(s)   
 
 Versus  
 
   Harshit Sharma    
 
  .....Respondent(s)       
 
   
 
  
 
Counsel for Petitioner(s)   
 
:   
 
Ashish Kumar, Rajesh Kumar Vishwakarma   
 
  
 
Counsel for Respondent(s)   
 
:   
 
  
 
   
 
     
 
 Court No. - 53
 
   
 
 HON'BLE SAMIT GOPAL, J.    

1. List revised.

2. Heard Sri Rajesh Kumar Vishwakarma, learned counsel for the petitioners and learned counsel for the State and perused the material on record.

3. The present petition under Article 227 of the Constitution of India has been filed by the petitioners- Smt Anshika Sharma, Manyta Sharma and Atiksh Sharma, with the prayer to issue an ad interim direction upon Suit No.1768 of 2024 (Smt Anshika Sharma & other V/s Harshit Sharma) the aforesaid case is still pending, in the court Principal Judge Family Court, Aligarh, District Aligarh and expedite the case within the period stipulated by this Hon'ble Court in the interest of Justice and/or to pass such other and further order this Hon'ble court may deems fit and proper under the facts and circumstances of the case.

4. Learned counsel for the petitioners submits that an application under Section 147 BNSS dated 02.09.2024 is pending disposal before the court concerned since then. It is submitted that the trial court is merely fixing dates in the matter and the pendency of the said application is seriously effecting the petitioners and as such appropriate orders be passed directing the trial court concerned to decide the same in a specified period of time.

5. Needless to state, looking to the nature and the urgency of the matter the said application needs to be decided expeditiously.

6. The petitioners shall file an application within two weeks before the court concerned with the prayer to expedite the same on which the court concerned shall consider the urgency and necessity of the matter for expeditious disposal of the matter and pass appropriate orders.

7. The petition stands disposed of.

(Samit Gopal,J.)

February 4, 2026

AS Rathore